Section 57 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
57. Transit.
- Subject to the provisions of section 79 of the Act and rule 53, no consignment of any narcotic drug, or psychotropic substances [* * *] [Omitted "specified in Schedule of the Act" by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).], shall be allowed to be transited through India unless such consignment is accompanied by a valid export authorisation in this behalf, issued by the Government of the exporting country:Provided that the provisions of this rule shall not apply to the carriage by any ship or aircraft, of small quantities of such narcotic drugs and psychotropic substances which are essential for treatment of, or medical aid to, any person on board the ship or aircraft.
